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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(iii) in The Rajasthan Housing Board Act, 1970

(iii)sufficient notice shall in every instance be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to females to remove themselves to some part of the premises where their privacy may not be disturbed: and